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State of Madhya Pradesh - Section

Section 439 in M.P. Civil Court Rules, 1961

439.

Judges should make an occasional inspection of documents that have been filed in the records of pending and disposed of cases, in order to ascertain that the proper court-fee has been realized and that the stamps have been properly punched and defaced, and have not been subsequently removed from the documents on which they have been used. (Also see Appendix V.)